POLEMONI SHANKARIAH Vs. PROPOSED FISHERMEN COOPERALIVE SOCIETY

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by petitioner/A2 to quash the proceedings in C.C.No.619/2022 on the file of XVIII Additional Metropolitan Magistrate, Cyberabad at Malkajgiri. The offences alleged against her are under Ss. 498(A), 506 of the Indian Penal Code and Ss. 3 and 4 of the Dowry Prohibition Act.

(2.) Heard the arguing counsel.

(3.) The 2nd respondent filed complaint alleging that she was married to Accused No.1 on 11/12/2019 and at the time of marriage dowry was also given as per the demand. One month after the marriage, Accused No.1 went to Africa and 2nd respondent was staying with the parents. Whenever, she visits her mother-in-law who is petitioner herein, she used to harass the 2nd respondent for additional dowry. In the month of August, 2020, the 2nd respondent went to Africa and stayed with Accused No.1 for a period of four months. During her stay at Africa, accused No.1-husband used to harass her physically and mentally at the instigation of this petitioner. In June, 2021 the 2nd respondent returned from Africa and unable to bear harassment meted out by this petitioner and Accused No.1, complaint was lodged on 4/10/2021. The Police conducted investigation and found that this petitioner and Accused No.1 were responsible for harassing the 2nd respondent and also demanding additional dowry for which reason charge sheet was filed under Ss. 498-A and 506 of the Indian Penal Code and Ss. 3 and 4 of the Dowry Prohibition Act.